Bombay High Court
Parag Milk Foods Limited vs Ratna Jyoth Milk Product on 21 February, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 58 IA L 29982-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 29982 OF 2023
IN
COMMERCIAL IP (L) NO.29762 OF 2023
Parag Milk Foods Limited .. Applicant
Versus
Ratna Jyoth Milk Product .. Respondent
...
Mr.Muralidhar Khadilkar for the Applicants/Plaintiffs.
Mr. Rashmin Khandekar and Mr. Anand Mohan i/b Mr. Amit Kukreja, Ms.
Gauri Sansare for defendant no.1.
Ms. Charushila M Vaidya, 2nd Asst to Court.
CORAM: BHARATI DANGRE, J.
DATED : 21st FEBRUARY 2024 P.C:-
1 The Court Receiver has submitted the report in compliance of the direction issued by this Court on 2/02/2024.
The report reveal presence of some Tins, which are unlabelled along with some other material lying in the Godown. The inventory is also prepared by the Court Receiver in respect of the goods, which are packed by using the infringing trade mark 'GORDHAN'.
2 The learned counsel Mr. Khandekar, is right in submitting that as far as the material contained in the unlabelled Tins or the loose product, no claim can be staked by the Plaintiff.
He expects a consensus/understanding being arrived with the Plaintiff as far as the product contained in the Pouches/ Jars/Containers with the infringing mark.
Re-notify to 23/02/2024, at 2:30 p.m. ( SMT. BHARATI DANGRE, J.) Ashish ::: Uploaded on - 22/02/2024 ::: Downloaded on - 18/03/2024 01:15:29 :::